93. Exercise of delegated functions subject to Chairperson control and revision.
- The exercise of powers or discharging of any functions delegated under Sections 90, 91 and 92 shall be subject to such restriction, limitations and conditions as may be laid down by the Chairperson and shall also be subject to his control and revision ;Provided that the Vice-Chairperson [* * *] [First inserted Orissa Act No. 23 of 1992 w.e.f. 27.4.1992 and then omitted vide Orissa Act No. 11 of 1994.] or any Councillor exercising powers or discharging functions, delegated under Section 90 or 91, shall be responsible to the Municipality for all acts done under the powers and functions delegated to him:
